M.S. Sonak, J. - (1.) Heard Mr. Y.V. Nadkarni with Mr. Sanket Kamat, the learned Advocates for the petitioner. Mr. Menino Pereira, learned Advocate appears for respondent no.1 and Mr. D. Pangam, the learned Advocate General appears for respondents no.2 & 3.
(2.) Mr. D. Pangam, the learned Advocate General places on record the order dated 11/01/2019 made by the Town and Country Planning Board. Mr. Nadkarni, the learned Counsel for the petitioner seeks leave to challenge the said order dated 11/01/2019, since, such order was never served upon the petitioner. Leave is granted. Amendment to be carried out forthwith.
(3.) Taking into consideration the peculiar facts and circumstances of the present case, we proceed to grant Rule. Rule made returnable forthwith with the consent of and at the request of the learned Counsel appearing for the parties. Learned Counsel appearing for the respective respondents waive service.;